Section 63(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)Removal, storage and utilisation of overburden etc.-(a)Every holder of an Quarry Lease/Quarry Permit shall take steps so that the over burden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;(b)The dumps shall be properly secured and shall be suitably terraced and stabilised through vegetation or otherwise;(c)Wherever possible, the waste rock, over burden etc. shall be back-filled into the mined out area excavations with a view to restoring the land to its original use as far as possible.
